ASHMA Vs. STATE OF U P

JUDGEMENT

(1.) The instant appeals are directed against the judgment and orders dated 21.1.2010, whereby the appellants were convicted under sections 394/34, 411 I.P.C and sentenced to undergo rigorous imprisonment of ten years with fine of Rs.10,000/- each and rigorous imprisonment of three years with fine of Rs.2,000/- each, in default of payment of fine they were further directed to undergo simple imprisonment of six months and one month, respectively on both the count. Both sentences were directed to run concurrently. The appellants were acquitted under section 307 I.P. C and their co-accused Jaiveer and Ramesh were acquitted from all the charges framed against them.

(2.) Since both the appeals arising out of the same judgement and orders, they have been heard together and disposed of by a common judgement.

(3.) Heard Sri N.K. Mishra and Ms. Divya Ojha, learned counsel for the appellants, Sri Jai Singh Yadav, learned A.G.A for the State-respondent and perused the record.